SHANTABAI Vs. GANAPATI

JUDGEMENT

(1.) This appeal is filed by the claimant under Sec. 173(1) of the Motor Vehicles Act, challenging the judgment and award dtd. 21/6/2014 passed in MVC No.687/2012 by the Motor Accident Claims Tribunal No.VI, Bijapur (hereinafter referred to as 'the Tribunal' for short), seeking enhancement of compensation.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Tribunal.

(3.) The brief factual matrix leading to the case are that, the claimant is tailor by profession. On 24/3/2012 at about 7.00 p.m., she along with another lady was waiting for vehicle in front of Vaishnavi Hotel on Kachcha road in order to return to their native place Kannolli. It is alleged that at that time, a TATA Ace vehicle bearing Reg. No.KA-28/B-4439 came from Almel side driven by its driver in a rash and negligent manner and the driver being unable to control the vehicle, dashed against the claimant and another lady and due to the said impact, the claimant suffered fracture of L-1 vertebra and injuries on her knee. She was admitted in A.R.Nayak Hospital, Bijapur for a period of 15 days and spent more than Rs.75,000.00 for medical treatment. Hence, she has filed a claim petition claiming compensation of Rs.6,25,000.00.